COURT ARCHIVE

Bombay High Court judgments

73,347 judgments · page 2,161 of 3,668

High Courts19 Apr 2002

Tejram Kanhobaji Shrikhande Vs Maharashtra State Handloom Corporation Ltd., Nagpur

Bombay High Court · (2002) 6 BomCR 191 : (2003) 96 FLR 110 : (2002) 3 LLJ 674 : (2002) 3 MhLj 385

Constitution of India, 1950 — Article 14, 311, 311(2)

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High Courts19 Apr 2002Allowed

Shipping Corporation of India Ltd. Vs Mathuradas Narandas and Sons Forwarders Pvt. Ltd. and Others

Bombay High Court · (2002) 3 ALLMR 317 : (2002) 5 BomCR 196 : (2002) CriLJ 3510 : (2002) 3 MhLj 474

Contempt of Courts Act, 1971 — Section 12, 2

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High Courts19 Apr 2002Allowed

Shaikh Shahbuddin Balabhai Vs Syed Hasan Deceased through L.Rs. and Another

Bombay High Court · (2002) 4 ALLMR 104 : (2002) 104 BOMLR 818

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 13, 15Constitution of India, 1950 — Article 227

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High Courts19 Apr 2002

Prerna A.P. Singh Vs Vice Chancellor, Amravati University and Others

Bombay High Court · (2002) 4 BomCR 430

Maharashtra Universities Act, 1994 — Section 37(2)

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High Courts19 Apr 2002

Shilpa Vaman Bapat Vs Manish Satyanarayanrao Mehadia and Others

Bombay High Court · (2003) ACJ 1137 : (2002) 3 ALLMR 321 : (2002) 5 BomCR 240 : (2003) 1 MhLj 898

Motor Vehicles Act, 1988 — Section 166(1), 166(2)

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High Courts19 Apr 2002

Ibrahim Hanif Mulani Vs General Manager, Walchandnagar Industries Ltd. and Another

Bombay High Court · (2002) 94 FLR 346 : (2002) 4 LLJ 207

Industrial Disputes Act, 1947 — Section 18(1)

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High Courts19 Apr 2002

In Re: Sterlite Industries Ltd. (Scheme of Arrangement in the matter of Section 391 of the Companies Act)

Bombay High Court · (2002) 04 BOM CK 0035

Companies Act, 1956 — Section 100, 102, 103, 293(1), 391

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High Courts19 Apr 2002

Raghunath Vyankatrao Phadnis and Others Vs Sayyad Mahamood Sayyad Nizamoddin and Others

Bombay High Court · (2003) 1 BomCR 807

Bombay Public Trusts Act, 1950 — Section 41ACivil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts18 Apr 2002

American Express International Banking Corpn. Vs I.S. Nigam

Bombay High Court · (2002) 123 TAXMAN 255

Income Tax Act, 1961 — Section 256(1), 40A(5)

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High Courts18 Apr 2002Dismissed

Ramakant Laxman Sarmalkar Vs Nowrojee Wadia Maternity Hospital and Others

Bombay High Court · (2002) 3 ALLMR 322 : (2002) 5 BomCR 139

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts18 Apr 2002Allowed

Sahebrao Khandu Patil and Others Vs Joharabai Latif Patel and Others

Bombay High Court · (2002) 4 ALLMR 81 : (2003) 1 BomCR 172

Bombay Village Panchayats Act, 1958 — Section 35(2)

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High Courts18 Apr 2002Dismissed

American Express International Banking Corporation Vs I.S. Nigam and Others

Bombay High Court · (2002) 6 BomCR 304 : (2002) 177 CTR 67 : (2003) 261 ITR 349

Income Tax Act, 1961 — Section 256

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High Courts18 Apr 2002Dismissed

Smt. Saraswati Ganapat Mane Vs Sharadchandra Nilkanth Karkhanis

Bombay High Court · (2002) 04 BOM CK 0018

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High Courts17 Apr 2002

V.D. Chavan (Dr.) Vs State of Maharashtra and Others

Bombay High Court · (2002) 5 BomCR 29

Constitution of India, 1950 — Article 226

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High Courts17 Apr 2002Allowed

Kaikshroo H. Billimoria Richard A. Godhino Vs Prothonotary and Senior Master, Bombay High Court, Mumbai

Bombay High Court · AIR 2003 Bom 34 : (2002) 4 ALLMR 493 : (2002) 6 BomCR 311 : (2002) 4 BOMLR 200 : (2002) 3 MhLj 527

Bombay Court Fees Act, 1959 — Article 10Succession Act, 1925 — Section 222

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High Courts16 Apr 2002Dismissed

Rameshwar Vidhyram Agrawal Vs R.I. Borade and Another

Bombay High Court · (2002) BomCR(Cri) 788 : (2002) 104 BOMLR 774

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 500, 501

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High Courts16 Apr 2002Dismissed

Ramchandra Gulabrai Soneji and Others Vs Mahomedbhai Kaderbhai and Others

Bombay High Court · (2002) 6 BomCR 405

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14A, 15A

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High Courts16 Apr 2002Allowed

Jayanti Gobindram Jagtiani and Another Vs Ilac Limited

Bombay High Court · (2002) 6 BomCR 337

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Companies Act, 1956 — Section 446, 537

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High Courts16 Apr 2002Dismissed

Ramdhari Devnarayan Mishra Vs State of Maharashtra and Another

Bombay High Court · (2003) BomCR(Cri) 215 : (2002) CriLJ 3902

Penal Code, 1860 (IPC) — Section 420

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High Courts16 Apr 2002

Mohd. Rafique Vs State of Maharashtra and Another

Bombay High Court · (2002) 4 ALLMR 496 : (2002) 5 BomCR 260 : (2002) 2 BOMLR 808 : (2002) 4 MhLj 754 : (2002) 4 MhLj 745

Land Acquisition Act, 1894 — Section 18, 18(2), 18(3), 19

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